SHAMSUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein was arrayed as the accused in C.C.No.1903 of 2010 on the files of the Judicial First Class Magistrate Court-III, Punalur. He was tried for having committed offence punishable under Sections 452, 294(b), 323, 354, 506(i) r/w. Section 34 of the IPC.

(2.) The incident which led to the registration of the subject crime took place on 27.8.2017. As per the charge, the petitioner herein along with the 2nd accused are alleged to have trespassed into the house of the de facto complainant and after abusing her, pulled her on her shawl. She fell down as a result. It is alleged that the petitioner stamped on her stomach and slapped her on her back and face.

(3.) The 2nd accused was not available for trial and the case against him was split up and refiled.